JADALA RAVINDRA Vs. TELANGANA STATE ELECTION COMMISSION

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed aggrieved by the order passed in Election O.P. No. 2 of 2020 on the file of the Election Tribunal-cum-Chief Judge, City Civil Court, Hyderabad (for short 'the trial Court'), filed under Sec. 71 to 80 of Greater Hyderabad Municipal Corporation Act, 1955 (hereinafter referred to as 'Act') r/w the A.P. Municipal Corporations (Conduct of Election of Members) Rules, 2005 (hereinafter referred as 'Rules') for declaring the respondent No.4 as not eligible to contest as ward member/corporator at Ward No. 77, Jambagh Division, as per Sec. 21-B of GHMC Act, 1955; also to declare the election of respondent No.4 as null and void in view of Sec. 79(2)(d) of the GHMC Act, 1955 with a consequential direction to respondent Nos.1 to 3 to recount the total votes polled at ward No.77 in the presence of appellant and respondent No.4.

(2.) The Appellant herein is the petitioner in the aforesaid Election O.P. No.2 of 2020 filed under Sec. 71 to 80 of Act, 1955.

(3.) The case of the appellant in brief is that, he had contested in the Greater Hyderabad Municipal Elections, 2020 held on 1/12/2020 for Ward No. 77, for the post of ward member/corporator from All India Majlis-E-Ittehadul Muslimeen, (A.I.M.I.M.) political party along with the respondents Nos.4 to 16.